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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Jharkhand - Subsection

Section 16(2)(b) in Jharkhand Advocates' Welfare Fund Act, 2012

(b)Practicing in any court, tribunal or other authority in the State and being a member of a Bar Association or an Advocates' Association in the State shall apply to the Trustee Committee for admission as a member of the Fund in such form as may be prescribed.